Section 104 in High Court of Chhattisgarh Rules, 2005
104.
(1)As soon as reference under Section 395 of Cr.P.C. is received the Registrar (Judicial) or the Officer authorized for the purpose shall cause it to be registered and placed before the Court for admission. The Court shall thereafter dispose of the Reference in such manner as it deems appropriate, in accordance with the procedure laid down in these Rules.(2)If the Court is of opinion that the point referred to in the case is of substantial importance, it may refer the case for hearing by a larger Bench.(H)Bail Matters
